Section 20(4) in The Auroville Foundation Act, 1988
(4)The Working Committee may, with the approval of the Governing Board, create or constitute other organisations, trusts, societies or association relatable or Auroville if the Working Committee is satisfied that such organisations, trusts, societies or associations have--(a)their headquarters at Auroville;(b)declared than in all matters relating to Auroville they shall act in conformity with the decisions of the Governing Board and that their main object is to promote the ideals laid down in the Charter of Auroville proclaimed by the 'Mother' on the 28th day of February, 1968.
